(Ad 1 & 2) vs State Of West Bengal & Ors on 4 January, 2023

[Cites 0, Cited by 7]

Calcutta High Court (Appellete Side)

(Ad 1 & 2) vs State Of West Bengal & Ors on 4 January, 2023

Bench: Abhijit Gangopadhyay

Court No. 17               WPA 7907 of 2019

04.01.2023                 Ramesh Malik & Ors.
(AD 1 & 2)                          Vs.
                        State of West Bengal & Ors.
(S. Banerjee)
                                    with
                              CAN 1 of 2022
                                     +
                            WPA 9979 of 2022




                Mr. Sudipta Dasgupta
                Mr. Bikram Banerjee
                Mr. Arkadeb Biswas
                Ms. Dipa Acharya
                Mr. Sutirtha Nayek
                Ms. Shalini Ghosh
                    ... for the petitioners (in WPA 7907 of 2019)

                Mr. Firdous Samim
                Ms. Gopa Biswas
                Ms. Payel Shome
                    ... for the petitioners (in WPA 9979 of 2022)

                Mr. Sirsanya Bandyopadhyay
                Mr. A. K. Nag
                          ... for the State (in WPA 7907 of 2019)

                Mr. Saikat Banerjee
                Mr. Ratul Biswas
                Mr. Kaushik Chowdhury
                                              ... for the WBBPE

                Mr. Biswabrata Basu Mallick
                Mr. Biman Halder
                ... for the DPSC, Hooghly (in WPA 9979 of 2022)

                Mr. Arindam Chattopadhyay
                  ... for the DPSC, Nadia (in WPA 9979 of 2022)

                Mr. Sauvik Nandy
                                               ... for the NCTE

                Mr. Billadwal Bhattacharyya, DSGI
                Mr. Arijit Majumdar
                                                    ... for the CBI

                Mr. Santanu Kumar Mitra
                Mr. Subhabrata Das
            2




Mr. Amartya Pal
     ... for the added respondent no. 11 (in WPA

7907 of 2019) Mr. Amales Ray Ms. Mousumi Bhowal ... for the respondent no. 6 (in WPA 7907 of 2019) Syed Mansur Ali Sk. Imtiajuddin ... for the respondent no. 193 (in WPA 7907 of 2019) Mr. Siddhartha Banerjee Ms. Tannistha Bandyopadhyay ... for the respondent nos. 49, 143, 150 (in WPA 7907 of 2019) Mr. Sandip Kumar De Mr. Abhijit Sarkar ... for the respondent no. 9 (in WPA 7907 of 2019) & for the respondent no. 13 (in WPA 9979 of 2022) Mr. Deb Kumar Sen Mr. Diprav Deb Mr. Subhamay Dewanji Mr. Debdatta Saha ... for the respondent nos. 39, 40, 42, 43, 44, 45, 46, 47, 182, 183, 233, 241, 242, 249, 255, 259, 260, 270, 271, 272, 273, 274, 275, 276, 277, 278, 279, 280, 281, 282, 283, 284, 285, 286, 287, 288, 289, 290, 291, 292, 293, 294, 295, 296, 207, 298, 299, 300, 301, 302, 303, 304 & 305 (in WPA 7907 of 2019) Mr. Subhamay Dewanji Mr. Debdatta Saha ... for the respondent nos. 48, 50, 51, 53, 54, 56, 57, 58, 59, 60, 61, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92, 93, 94, 96, 109, 129, 135, 142, 148, 151, 158, 167, 168, 169, 171, 172, 173, 175, 176, 177, 186, 187, 188, 189, 190, 191, 192, 194, 195, 196, 197, 198, 199, 200, 201, 202, 203, 204, 205, 207, 208, 209, 210, 211, 212, 213, 214, 215, 216, 217, 218, 219, 220, 21, 22, 223, 224, 225, 226, 227, 228, 229, 230, 231, 232, 234, 236, 237, 239, 240, 241, 242, 243, 244, 248, 249, 250, 253, 256, 257, 258, 260, 261, 264, 265, 266, 267 & 268 (in WPA 7907 of 2019) 3

1. The Hon'ble Supreme Court by its order dated 18.10.2022 in SLP Civil Nos. 16325 -16326 of 2022 (Dr. Manik Bhattacharya -Vs.- Ramesh Malik and others along with other matters), inter alia, have directed that the writ court would adjudicate on legality of the appointment of 269 individuals (whose appointment was cancelled by this court). Those 269 individuals were directed to be added as party respondent in WPA No. 7907 of 2019 and they were entitled to file affidavits to defend their appointments to the said posts. Accordingly, this court on 25th November, 2022 directed the said respondents to file affidavits separately by 14th December to defend their appointment to the said posts. Some of them filed their affidavits within the time fixed and for those who could not file their affidavits by 14th December, 2022 time was extended to file affidavits till 29th December, 2022 before me when I sat in vacation Bench.

On 29th December, 2022 some affidavits were filed in court which were accepted by the court. Today those affidavits and affidavits of other respondents which could not be taken up for hearing earlier are taken up for hearing (total 178 Nos. of candidates).

2. Though it was observed on 23rd December, 2022 that no further opportunity would be granted to any of the respondents who could not file their affidavits, by extending time to file the same, today some learned Advocates prayed before this court for further opportunity to file affidavits of some of the respondents, this court granted further opportunity (for the 3rd time) to file such affidavits which have been kept on record. Matters of such respondents who have filed affidavits after 29th will be taken up subsequently for hearing their cases.

3. Today the affidavits of the following respondents being respondent nos. 39, 40, 42,43, 44, 45, 46, 47, 48, 49, 50, 51, 53, 54, 56, 57, 58, 59, 60, 61, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92, 93, 94, 96, 143, 150, 158, 167, 168, 169, 171, 172, 175, 176, 179, 182, 183, 186, 187, 188, 189, 190, 192, 193, 194, 195, 196, 197, 198, 199, 200, 201, 202, 203, 204, 205, 206, 207, 208, 209, 210, 211, 212, 213, 214, 215, 217, 218, 219, 220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 233, 253, 255, 270, 271, 272, 273, 274, 275, 276, 277, 278, 279, 280, 281, 282, 283, 284, 285, 286, 287, 288, 289, 290, 291, 292, 293, 294, 295, 296, 297, 298, 299, 300, 301, 302, 303, 304 and 305 are 5 taken up for giving them an opportunity of hearing to defend their appointment.

4. The names of the respondents whose matters have been taken up today for hearing are given below:

   SERIAL   RESPONDENT                    NAME

    NO.       NUMBER

     1          39        HARADHAN MANDAL

     2          40        MANAS PATRA

     3          42        SANGITA MUKHERJEE

     4          43        SIDDHESWAR GHOSH

     5          44        SUBRATA MANDAL

     6          45        SUDIPTA SINHA MAHAPATRA

     7          46        TRIPTI NEMO

     8          47        TUFAN SENGUPTA

     9          48        AMRITA GHOSH

    10          49        PROSENJIT BHATTACHAERJEE

    11          50        BAISAKHI BASU MALLICK

    12          51        SUSANTA CHATERJEE

    13          53        MITHU ROY

    14          54        RUNU DAWN

    15          56        SUBHASISH GHOSH

    16          57        SUDIPT PALIT

    17          58        PAPIA ROY

    18          59        ABHIJIT DATTA

    19          60        PABIR BISWAS

    20          61        MD SAMIM

    21          64        DURGA RANI SAHA

    22          65        GOPAL KUNDU

    23          66        SUBRATA SAH

    24          67        JAYANTA BEARUNJAYANTI BANARI

    25          68        SUSHANTA SAHA

    26          69        MRITYUNJOY SARKAR

    27          70        MITHUN MODAK

    28          71        BIPLAB BAGCHI

    29          72        DINESH CHANDRA BARMAN

    30          73        SOURABH SARKAR

    31          74        BASABADATTA DEB

    32          75        AMDADUL HAQUE
        6




33   76    SASHANKA ROY

34   77    KANKAN ROY

35   78    CHINMOY DAS

36   79    BISWAJIT BARMAN

37   81    RAMKRISHNA BARMAN

38   82    NANDITA RAY

39   83    PRITHWISH KUMAR ROY

40   84    ATHENA BARMA

41   85    PRODYUT KR SAHA

42   86    SUJAY SAHA

43   87    DEBANJAN BHOWMICK

44   88    NIBEDITA DEB

45   89    NILARGHYA SARKAR

46   90    PARIMAL SAHA

47   91    ARIJIT SARKAR

48   92    BIKASH CHANDRA ROY

49   93    SUBRATA SAHA

50   94    MANATOSH PRAMANIK

51   96    PAPIYA CHAKRABORTY

52   143   JOYANTA BARUI

53   150   ARUN KARAK

54   158   ABHISEK GHOSH

55   167   SOMA KUMAR

56   168   ANUPAM MONDAL

57   169   DIPAK KUMAR DHARA

58   171   GARGI ROY

59   172   DEBRAJ MONDAL

60   175   TANUMOY MONDAL

61   176   KRISHNU MANDAL

62   179   ARPITA MONDAL

63   182   MUNTAZIR ALAM

64   183   IQBAL HASHIM ANSARI

65   186   RINKU BISWAS

66   187   SADIKUL ISLAM MONDAL

67   188   AMIT KUMAR SARKAR

68   189   SABIR SK.

69   190   SAMIM MALLICK

70   192   AISWARYA GIRI

71   193   SHILPA CHAKRABORTY
         7




72    194   PRASANTA MANDAL

73    195   SUMIT BISWAS

74    196   PRIYA RANJAN SAHA

75    197   RAJIB HATUI

76    198   SUKLAL SHAIKH

77    199   RIPAN SHAIKH

78    200   MADHURIMA MAJUMDAR

79    201   ARPITA SAHA

80    202   SUJAY SANTRA

81    203   PREMASIS DAS

82    204   SEFALI SINGHA

83    205   MOST SABINA PARVIN

84    206   KOYELGIRI

85    207   ANANYAPRADHAN

86    208   UMA PATRA(MANNA)

87    209   SANTANUMAITI

88    210   MRINMOYMAITI

89    211   ARUP MAHAL

90    212   RANJIT PATRA

91    213   NABA KUMAR BERA

92    214   DALIA MATY

93    215   ISHA SAMANTA

94    217   RANU DAS

95    218   RUMPAMANDAL

96    219   SK. SABER ALI

97    220   SHEPHALI ADAK

98    221   SILUGIRI

99    222   KABITA MAJEE (MAITI)

100   223   SANCHITAPRADHAN (DEY)

101   224   SK. SAKIUR RAHAMAN

102   225   SHEFALI DAS

103   226   MAEGHNADDOLAI

104   227   SUMAN BHOWMIK

105   228   KRISHNA KANTA DUTTA

106   229   PARAMITA JANA (MONDAL)

107   230   APURBA MAITY

108   233   KOUSHIK JANA

109   253   SK RAIBUL ISLAM

110   255   SAIKAT MANDAL
         8




111   270   ARINDAM PAUL

112   271   FARUQUE HUSSAIN

113   272   SUBIR CHAKRABORTY

114   273   DEBALINA ROY

115   274   MATIBUR RAHAMAN

116   275   MANALI CHAKRABORTY

117   276   DAYAL CHANDRA SINGHA

118   277   GOBINDA CHANDRA DAS

119   278   ADITYA BARMAN

120   279   TANMOY ROY

121   280   KOUSHIK BARMAN

122   281   ASIM KUMAR GAYEN

123   282   MINTU RABIDAS

124   283   MD. HASEN ALI

125   284   RAIHAN RAZA

126   285   IZAZ AHMED

127   286   JINNATUN NESHA

128   287   MD SOIFUR RAHMAN

129   288   MOUDUD AFROJ

130   289   MD RAKIB

131   290   KOHINOOR SULTANA

132   291   NAZIR ANWAR

133   292   YASMIN SULTANA

134   293   MD NAZIM

135   294   SOHIDULLAHOQUE

136   295   HUMAYAN REJA

137   296   JALALUDDIN

138   297   MD KIFATULLAH

139   298   KOUSHIK MITRA

140   299   TANMAY PAUL

141   300   NILANJAN KUMAR DAM

142   301   ENAMUL HAQUE

143   302   NITAI BARMAN

144   303   PURNENDU SARKAR

145   304   ARPITA ROY

146   305   IMRAN KHAN
                   9




5. Respondent No. 39

In reply to the Court's question it has been stated by the respondent that there is no representation of the respondent to the West Bengal Board of Primary Education (Board, in short) for giving him one mark in TET 2014. There, naturally, cannot be any communication of the Board that he qualified in TET 2014 after awarding him one mark and there is no such communication of the Board.

6. The respondent has submitted that there is one SMS communication made to him in mobile phone. One page, which has been indicated as photocopy of the screenshot of the SMS communication to the respondent has been annexed to the affidavit. In this respect learned advocate for the writ petitioners have submitted that on verification of most of the affidavits of the added respondents he has found that sharp practice has been committed by such respondents by annexing a photocopy of the identical screen shot of the message in all of such affidavits. According to the petitioner, from the said photocopy it is found that:

i) In all such photocopies the charge of the mobile phone was one less than full i.e. four bars were charged when the purported 10 massage was sent to all such respondents which is impossible.

ii) The screenshot of all such mobile messages were taken at 3:46 hrs. This may be correct for one mobile phone but can never be correct for all mobile phones of the different respondents.

iii) All the mobiles, where the message was received are the very same mobile phone i.e., Samsung Duo model. It is impossible.

iv) All mobiles of such respondents were in silent mode. This is also impossible.

v) More over there is no such provision or requirement for verifying the testimonials for Teacher Eligibility Test (TET). Once the test is over, the only question is whether a candidate became successful or unsuccessful.

The petitioner submits that this clearly shows that all such respondents are playing tricks with this court. The message is not related to Teachers Eligibility Test 2014(TET 2014 in short) and all such photocopies of screenshots are to be rejected and the respondents are trying to hoodwink the court. 11 The respondent has no answer to these charges of the petitioner.

7. After hearing the parties the photocopy of the screenshot as is given in page 48 of the affidavit I hold that it is not acceptable to this court as a document in support of his appointment and it does not change the colour of the respondent's claim in support of his appointment. The respondent has failed to show from whom this SMS was sent and which phone number received the message Further the respondent has not been able to give any reply to the charges leveled by the petitioner as recorded above.

8. The respondent has also not been able to show that at any point of time the Board intimated him that he had qualified in Teacher Eligibility Test, 2014 (TET 2014) after awarding him one mark.

9. The respondent lacks these two fundamental documents i.e. the representation and the communication of the Board to defend his appointment.

While defending his appointment by opportunity given to him by none other than Hon'ble Supreme Court of India the respondent has failed to produce these two fundamental documents. 12

The first of the above two documents could show his appeal to Board for awarding him 1 (one) mark in TET 2014 and the other, the Board's communication to him (that against his appeal the Board had granted him one mark in TET 2014) could show the Board's action against his representation. These two fundamental documents are wholly absent in the affidavit.

10. Therefore, Board's granting of 1 (one) mark to the respondent is shrouded by mystery and wholly an affair which was secret and clandestine and the reasons therefore was best known to the Board (the then Chairman of the Board is now in custody arrested by Enforcement Directorate for a number of financial corruption charges as the previous Chairman of the Board).

11. There cannot be any clandestine and secret activity to give benefit of appointment to a handful of candidates whose salary and allowances are to be paid from public exchequer. There is zero transparency in the action of Board. Transparency in the action of any statutory authority must be maintained.

The respondent is a beneficiary of such wholly non-transparent act.

12. The respondent's affidavit is also full of irrelevant facts which do not support his 13 appointment in a Primary School where teachers' salary and allowances are paid from Government exchequer.

13. Mr. Dasgupta, learned advocate for the petitioners submit that when the TET result was published it was found that the respondent was not a qualified candidate for TET 2014. The respondent has not made any endeavour to show that he was a qualified candidate in TET 2014.

14. There is no power given in the West Bengal School Teacher Recruitment Rules, 2016 under which Primary teachers are recruited to publish a second panel as has been done by the Board. The preparation and publication of such second panel is wholly illegal and this is a result of the secret and clandestine corrupt practice of the Board to give appointment to a handful of candidates in 2016 recruitment process.

15. Learned advocate for the West Bengal Board of Primary Education has been invited to make his submission when he has submitted that he has nothing to submit except saying that the Secretary of the Board had filed one report in the form of an affidavit affirmed in June 2022 in the connected writ application being WPA 9979 of 2022. 14 This report/affidavit was filed long back, much before the present order of the Hon'ble Supreme Court.

The Board has not used any separate affidavit in respect of any of the respondents' affidavits now.

Thus the Board now has not supported the appointment of the respondent.

Board has also not said during the hearing that it is supporting the respondent's appointment.

16. In the affidavit of the Board affirmed on 14th June, 2022, the Board inter alia submitted that the Board received representations from some candidates for awarding them 1(one) mark, which is wholly untrue and false. The Board had failed to show any such representation of any candidates for enhancement of marks.

17. That affidavit of the Board also says that the Expert Committee of School Education, Government of West Bengal opined that the answer key in respect of the said question was wrong which is also totally untrue and false which came to light when this court had directed production of records and perused those records in the earlier stage of this proceeding. It came to light that there had been no expert committee formed by any authority and there was absolutely no question of giving such opinion by such expert committee.

18. The Board also said in the said affidavit that after receiving such opinion it had decided to award one mark to the candidates unsuccessful for 1(one) mark who submitted their representations along with testimonials. This is again a false statement which was discovered on perusal of records by this court as aforesaid. There is neither any representation which was placed before this court in any stage of the proceeding or now, nor there was any testimonial of the candidates who purportedly made such applications. This respondent also, as stated above, has failed to produce his representation. The Board now has not filed any affidavit in respect of the affidavit filed by the respondent.

19. Thus the recruiting agency is not also supporting the present endeavour of this respondent to defend his appointment.

20. From the above facts and circumstances it is clear to this court that the appointment given to the respondent was wholly illegal, against the law and result of some sinister whisper in the ears of the respondent and there is no provision in the relevant rules for publication of such second panel. Such appointment is result of corrupt practice of the concerned officials of Board for a handful of candidates for the reasons best known to it. 16

21. Hence, I hold that the appointment given to this respondent is wholly illegal and such appointment is liable to be cancelled and is cancelled.

22. The respondent shall not enter in the school premises from tomorrow and the Headmaster of the school, where he was appointed, shall not allow the respondent to enter into the school or to take any class in the school. He will not also sign any papers, documents and Registers of the school.

23. The concerned District Primary School Council shall take all steps forthwith to intimate the vacancy in the school to the appropriate officer of the State Government by 16th January, 2023 and the said officer of the State Government shall send the vacancy to the West Bengal Board of Primary Education by 25th January, 2023.

24. Whether in the vacancy any other fit and qualified candidate, who is waiting and demanding job against 2016 recruitment process, is to be appointed will be decided very soon may be in the month of January 2023.

25. It has been submitted by the petitioner that no additional panel which was required to be published by the Board under the relevant Rules was published and such additional panel is treated as the waiting list because from that additional panel candidates are recommended in the vacancies which 17 remain vacant in a recruitment process even after recommendation.

26. Final decision in this regard will be taken on next dates of hearing and the learned advocate for the Board should come up with proper instruction in respect of the non-publication of additional panel by the Board.

27. The petitioner has submitted that there was no notice that interview and aptitude test for the present respondent would be taken by the Board before his recommendation which is a mandate under the Rules. This allegation has neither been denied by the respondent nor has been denied by the Board. Thus illegality is found in each and every stage of the appointment of the respondent.

28. Whether the respondent will refund the entire amount of money he received as salary and allowances from the school as a primary teacher, will be decided later by this court.

29. The petitioner has filed one consolidated affidavit in reply to the affidavit of the respondent which is kept on record.

30. Thus the case made out by the added respondent No. 38 in his affidavit is wholly rejected and he is not entitled to any salary as a teacher from today. 18 31. Respondent No. 40 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 19 vacancy to the Board within the time mentioned above, and the same is not repeated. 32. Respondent No. 42 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in 20 case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 33. Respondent No. 43

The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 34. Respondent No. 44 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 22 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 35. Respondent No. 45 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 23 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 36. Respondent No. 46 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 37. Respondent No. 47 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 25 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 38. Respondent No. 48 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 26

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 39. Respondent No. 49 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 27

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 40. Respondent No. 50 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 28

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 29 41. Respondent No. 51 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 30 vacancy to the Board within the time mentioned above, and the same is not repeated. 42. Respondent No. 53 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 31 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 43. Respondent No. 54 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 32 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 44. Respondent No. 56 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 45. Respondent No. 57 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 34 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 46. Respondent No. 58 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 35 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 47. Respondent No. 59 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 48. Respondent No. 60 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 37 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 49. Respondent No. 61 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 38

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 50. Respondent No. 64 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 39

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 51. Respondent No. 65 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 40

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 41 52. Respondent No. 66 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 42 vacancy to the Board within the time mentioned above, and the same is not repeated. 53. Respondent No. 67 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 43 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 54. Respondent No. 68 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 44 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 55. Respondent No. 69 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 56. Respondent No. 70 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 46 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 57. Respondent No. 71 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 47 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 58. Respondent No. 72 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 59. Respondent No. 73 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 49 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 60. Respondent No. 74 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 50

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 61. Respondent No. 75 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 51

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 62. Respondent No. 76 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 52

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 53 63. Respondent No. 77 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 54 vacancy to the Board within the time mentioned above, and the same is not repeated. 64. Respondent No. 78 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 55 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 65. Respondent No. 79 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 56 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 66. Respondent No. 81 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 67. Respondent No. 82 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 58 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 68. Respondent No. 83 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 59 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 69. Respondent No. 84 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 70. Respondent No. 85 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 61 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 71. Respondent No. 86 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 62

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 72. Respondent No. 87 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 63

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 73. Respondent No. 88 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 64

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 65 74. Respondent No. 89 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 66 vacancy to the Board within the time mentioned above, and the same is not repeated. 75. Respondent No. 90 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 67 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated.

A notice has been issued by one learned advocate, Mr. Subhamoy Dewanji, demanding the affidavit in opposition filed by the West Bengal Board of Primary Education in WPA 7907 of 2019 (Ramesh Malik & Ors. -Vs.- State of West Bengal & Ors.).

Learned advocate for the Board has submitted that in this WPA 7907 of 2019 the Board has not used any affidavit and, therefore, there cannot be any question of supplying affidavit of the Board to the learned advocate for the respondent.

A copy of the said notice dated 02.01.2023, issued by Mr. Dewanji, learned advocate, is kept on record along with the affidavit of respondent no. 90. 76. Respondent No. 91

The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 68

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated.

A copy of the said notice dated 02.01.2023, issued by Mr. Dewanji, learned advocate, is kept on record along with the affidavit of respondent no. 90. 77. Respondent No. 92

The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 70 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated.

A copy of the said notice dated 02.01.2023, issued by Mr. Dewanji, learned advocate, is kept on record along with the affidavit of respondent no. 90. 71 78. Respondent No. 93 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 72 vacancy to the Board within the time mentioned above, and the same is not repeated.

A copy of the said notice dated 02.01.2023, issued by Mr. Dewanji, learned advocate, is kept on record along with the affidavit of respondent no. 90. 79. Respondent No. 94

The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 73 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated.

Learned advocate for the Board has submitted that in this WPA 7907 of 2019 the Board has not used any affidavit and, therefore, there cannot be any 74 question of supplying affidavit of the Board to the learned advocate for the respondent.

A copy of the said notice dated 02.01.2023, issued by Mr. Dewanji, learned advocate, is kept on record along with the affidavit of respondent no. 90. 80. Respondent No. 96

The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 75 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 81. Respondent No. 143

This matter is kept pending as the learned advocate of the respondent submits that he had also filed one writ application for getting six marks and he is fully hopeful that six marks would be given to him. The said writ application is pending up till now.

I direct that that writ application, being WP 17926(W) of 2017 is to be listed before me for adjudication on 11th January, 2023 as a 'Specially Fixed Matter' at 10:30 a.m. This matter (WPA 17926(W) of 2017) will be heard only for the reason that the petitioner of this writ application filed the petition in 2017. 82. Respondent No. 150

The respondent submits while defending his employment by filing an affidavit that by order of the court he was given one mark and the order of the court in his writ application being WP 24621(W) of 2017 (Arun Karak -Vs.- State of West Bengal & Ors.) 76 (vide page 102) has been marked as Annexure F wherefrom it is found that the court directed the West Bengal Board of Primary Education to award marks in his favour if it were found that the petitioner is otherwise eligible for appointment to the post of Assistant Teacher and in such a case, the Secretary was directed to give appointment to the petitioner.

On the basis of such order one mark was given to this respondent and, therefore, in my view the respondent has been able to support his employment by filing one affidavit with the order of the court in the above writ application and, therefore, his service will stand and will not be disturbed in any manner whatsoever unless some other deficiency or illegality is found in his matter. The respondent should be paid full salary for the period for which he was not allowed to work by order of this court earlier.

Therefore, this respondent's endeavour to support his employment is allowed. There should not be any break of service also - be it notional or otherwise - as the petitioner has been able to defend his employment. 77 83. Respondent No. 158

As the learned advocate of the respondent did not appear at the time of call, this court imposed cost. That order is not modified. 84. Respondent No. 167 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 78 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 85. Respondent No. 168 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 86. Respondent No. 169 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 80 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 87. Respondent No. 171 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 81 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 88. Respondent No. 171 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 89. Respondent No. 172 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 83 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 90. Respondent No. 175 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 84

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 91. Respondent No. 176 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 85

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 92. Respondent No. 179 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 86

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 87 93. Respondent No. 182 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 88 vacancy to the Board within the time mentioned above, and the same is not repeated. 94. Respondent No. 183 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 89 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 95. Respondent No. 186 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 90 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 96. Respondent No. 187 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 97. Respondent No. 188 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 92 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 98. Respondent No. 189 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 93 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 99. Respondent No. 190 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 100. Respondent No. 192 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 95 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 101. Respondent No. 193 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 96

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated.

This respondent has disclosed one phone number stating that a call was made from the phone number, being 94344 18806 directing her to meet the Chairman on 06.12.2017.

It is not understood what it meant by the designation 'Chairman' because the Board has the President and not Chairman.

I direct the petitioner of WPA 7909 of 2019 to intimate the CBI about this phone number.

I also direct CBI to investigate as to the number wherefrom the call came to the respondent no. 193, namely Ms. Shilpa Chakraborty. If CBI thinks this Shilpa Chakraborty and other connected persons can also be interrogated on this point.

Learned advocate for CBI Mr. Arijit Majumdar is present in court. Mr. Majumder will intimate his client as to the direction of this court. 102. Respondent No. 194

The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 103. Respondent No. 195 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 99 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 104. Respondent No. 196 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 100

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 105. Respondent No. 197 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 101

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 106. Respondent No. 198 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 102

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 103 107. Respondent No. 199 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 104 vacancy to the Board within the time mentioned above, and the same is not repeated. 108. Respondent No. 200 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 105 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 109. Respondent No. 201 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 106 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 110. Respondent No. 202 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

107

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 111. Respondent No. 203 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 108 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 112. Respondent No. 204 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 109 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 113. Respondent No. 205 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

110

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 114. Respondent No. 206 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 111 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 115. Respondent No. 207 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 112

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 116. Respondent No. 208 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 113

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 117. Respondent No. 209 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 114

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 115 118. Respondent No. 210 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 116 vacancy to the Board within the time mentioned above, and the same is not repeated. 119. Respondent No. 211 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 117 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 120. Respondent No. 212 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 118 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 121. Respondent No. 213 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

119

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 122. Respondent No. 214 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 120 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 123. Respondent No. 215 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 121 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 124. Respondent No. 217 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

122

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 125. Respondent No. 218 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 123 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 126. Respondent No. 219 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 124

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 127. Respondent No. 220 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 125

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 128. Respondent No. 221 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 126

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 127 129. Respondent No. 222 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 128 vacancy to the Board within the time mentioned above, and the same is not repeated. 130. Respondent No. 223 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 129 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 131. Respondent No. 224 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 130 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 132. Respondent No. 225 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

131

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 133. Respondent No. 226 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 132 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 134. Respondent No. 227 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 133 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 135. Respondent No. 228 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

134

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 136. Respondent No. 229 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 135 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 137. Respondent No. 230 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 136

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 138. Respondent No. 233 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 137

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 139. Respondent No. 253 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 138

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 139 140. Respondent No. 255 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 140 vacancy to the Board within the time mentioned above, and the same is not repeated. 141. Respondent No. 270 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 141 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 142. Respondent No. 271 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 142 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 143. Respondent No. 272 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

143

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 144. Respondent No. 273 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 144 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 145. Respondent No. 274 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 145 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 146. Respondent No. 275 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

146

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 147. Respondent No. 276 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 147 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 148. Respondent No. 277 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 148

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 149. Respondent No. 278 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 149

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 150. Respondent No. 279 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 150

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 151 151. Respondent No. 280 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 152 vacancy to the Board within the time mentioned above, and the same is not repeated. 152. Respondent No. 281 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 153 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 153. Respondent No. 282 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 154 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 154. Respondent No. 283 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

155

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 155. Respondent No. 284 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 156 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 156. Respondent No. 285 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 157 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 157. Respondent No. 286 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

158

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 158. Respondent No. 287 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 159 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 159. Respondent No. 288 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 160

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 160. Respondent No. 289 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 161

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 161. Respondent No. 290 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 162

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 163 162. Respondent No. 291 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 164 vacancy to the Board within the time mentioned above, and the same is not repeated. 163. Respondent No. 292 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 165 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 164. Respondent No. 293 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 166 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 165. Respondent No. 294 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

167

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 166. Respondent No. 295 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown 168 as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 167. Respondent No. 296 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The respondent has not made any effort to show from the list of successful candidates of TET 2014 published by the Board that his name was 169 within the successful candidates of TET 2014. He was an unsuccessful candidate in TET 2014 shown as successful subsequently by using wholly illegal method.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 168. Respondent No. 297 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

170

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 169. Respondent No. 298 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same 171 illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 170. Respondent No. 299 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014. 172

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 171. Respondent No. 300 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and 173

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 172. Respondent No. 301 The respondent has filed an affidavit. But he has failed to show the fundamental two documents: 174

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 175 173. Respondent No. 302 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant 176 vacancy to the Board within the time mentioned above, and the same is not repeated. 174. Respondent No. 303 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this 177 court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 175. Respondent No. 304 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this 178 court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated. 176. Respondent No. 305 The respondent has filed an affidavit. But he has failed to show the fundamental two documents:

i) representation for increasing his one mark in TET 2014 and

ii) any communication made to him by the West Bengal Board of Primary Education intimating him that he had been qualified in TET 2014.

Absence of these two fundamental documents clearly shows that his appointment was made illegally for the same reasons following the same illegal method stated above in respect of respondent No. 39.

179

The factual situation of this respondent's illegal appointment is similar to the respondent No. 39 above. Hence similar observations made by this court in respect of respondent No. 39 are made in case of this respondent including the decision of this court to cancel the appointment of this respondent and the steps to be taken for report of the resultant vacancy to the Board within the time mentioned above, and the same is not repeated.

177. On mentioning, affidavits of some of the respondents, who could not file those earlier, have been filed today and this court accepts such affidavits. These affidavits will be considered tomorrow, i.e., on 05.01.2023.

I accept these affidavits despite last date of filing such affidavits were 29.12.2022 for giving opportunity of hearing for the ends of justice.

List the matters tomorrow i.e. (05.01.2023).

(Abhijit Gangopadhyay, J.)

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Calcutta High Court (Appellete Side)